U.P.State Road Transport Corporation Through Its Managing v. Sri Anand Garg

Court No. - 20

Case :- MISC. SINGLE No. - 5343 of 2008

Petitioner :- U.P.State Road Transport Corporation Through Its

Managing

Respondent :- Sri Anand Garg

Counsel for Petitioner :- Mahesh Chandra

Counsel for Respondent :- C.S.C.,A.P.Singh Gaur,Prashant Singh

Gaur

Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed by Ms. Alpana Srivastava, Advocate holding brief

of Shri Mahesh Chandra, learned counsel for the petitioner that by

means of present writ petition, petitioner has challenged the judgment

and order dated 25.09.2006 passed by the District Judge, Lucknow in

Misc. Case No. 12/2000 under Section 14 of the Arbitration and

Conciliation Act, 1996, by which the said petition under Section 14 was

allowed and the appointment of Sri Bechan Misra (opposite party no. 1

to the said petition) was terminated. It is also submitted that during the

pendency of the present writ petition, petitioner-corporation appointed

another arbitrator in the dispute and he has given his award. Therefore,

petitioner does not want to press this writ petition as the same has lost

its efficacy.

In view of the aforesaid statement, the writ petition is dismissed as

having become infructuous.

Order Date :- 21.4.2015

Tanveer/-